(1)It shall be the duty of a competent person to examine carefully -(a)once at least in every 24 hours, every haulage engine, brake-wheel, rope and other appliance in use; and(b)once at least in every seven days, every track where the haulage is effected by means of mechanical power or gravity, and every safety contrivance fitted thereon.(2)A report of every such examination under sub-regulation (1) shall be recorded in a bound paged book kept for the purpose, and shall be signed and dated by the person who made the examination.
